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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Andhra Pradesh - Subsection

Section 9(2) in The Andhra Pradesh Home Guards Act, 1948

(2)No prosecution shall be instituted against any Home Guard for any offence punishable under sub-section (1), without the previous sanction of an officer empowered by the State Government in this behalf.